Section 12(2) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017
(2)For the Union territories, namely, the Andaman and Nicobar Islands, Chandigarh, Dadra and Nagar Haveli, Daman and Diu and Lakshadweep, the Central Government shall bear entire cost of providing supplementary nutrition under Anganwadi Services (Integrated Child Development Services Scheme) or as revised by the Central Government from time to time.
